S.JEEVA Vs. STATE

JUDGEMENT

(1.) The petitioner who was arrested and remanded to judicial custody on 6/11/2022 for the offences punishable under Ss. 294(b) and 307 of IPC in Crime No.383 of 2022 on file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner and informant are husband and wife. He is a drunken person and not having any job and in view of the same, there was a quarrel between them. On the date of occurrence, there was wordy altercation enraged the petitioner and he lighted the nighty of informant with the matchstick and closed the door, subsequently she was rescued by her father-in-law, admitted her in hospital and she was under treatment. Hence the complaint.

(3.) The learned counsel for the petitioner submitted that he has not at all committed any offence as alleged by the respondent Police and there is no iota of truth in the complaint. He further submitted that he has been falsely implicated in this case and the investigation has almost completed. He also submitted that the petitioner has been suffering incarceration from 6/11/2022 and hence, he prays for grant of bail to the petitioner.